Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(iii) in Bihar Country Liquor Bottling Rules, 2004 (iii)"Licensing Officer" means the Collector of the District or any such Officer, empowered by the State Government under Section 13 of the Excise Act to issue a licence.
